Himachal Pradesh High Court
Jagdish Chand vs State Of Hp And Others on 19 February, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1276/2013
Decided on 19.2.2015
_______________________________________________________________
.
Jagdish Chand ...........Petitioner
Versus
State of HP and others ..........Respondents
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Coram:
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting? 1
For the Petitioner : Mr. Lalit Kumar Sehgal,
Advocate.
For the Respondents Mr. :
M.A. Khan, Additional
Advocate General with Mr. N.K.
r Sharma, Deputy Advocate
General.
_______________________________________________________________
Rajiv Sharma, Judge (oral):
Learned counsel for the petitioners submits that the present lis is squarely covered by judgment rendered by this Court in CWP(T) No. 2903/2009 titled Mohinder Singh vs. State of H.P. and others(Annexure P-10), LPA No. 107/2009 titled State of H.P. & others vs. Mohinder Singh(Annexure P-12) and CWP(T) No. 5798/2008 titled as Subhash Chand & another vs. State of H.P. and others(Annexure P-13).
2. Consequently, the present petition is disposed of with a direction to the respondents to consider the case of the 1 Whether the reporters of the local papers may be allowed to see the judgment?
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today.
Pending applications, if any, are also disposed of.
(Rajiv Sharma)
Vacation Judge
19.2.2015
(vikrant)
r to
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